RELIANCE FOUNDATION,MUMBAI vs. CIT (EXEMPTION), MUMBAI

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ITA 3538/MUM/2019Status: DisposedITAT Mumbai18 December 2019AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal as the necessary details had been furnished to the AO and no further additions were made. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal filed against the CIT's order under Section 263 is required to be pursued after compliance with the directions given.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “D” MUMBAI

Before: SHRI AMARJIT SINGH & SHRI N.K. PRADHAN

For Appellant: Mr. Shyam Ambani, AR
For Respondent: Mr. Narendra Singh Jangpangi, CIT DR
Hearing: 18/12/2019Pronounced: 18/12/2019

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2014-15. The appeal is directed against the order u/s 263 of the Income Tax Act 1961, (the ‘Act’) passed by the Commissioner of Income Tax (Exemption), Mumbai [in short ‘CIT’].

2.

At the start of hearing, the Ld. counsel for the assessee files an application stating that “all the details pursuant to the directions given in the order u/s 263 by the CIT were furnished before the AO and he has made the assessment u/s 143(3) r.w.s 263 without making any further addition to the income.” Thus it is stated by him that the assessee would

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